Report No. 94

6.8. Interception of communications.-

As to the interception of communications the Canadian Criminal Code has an elaborate provision in section 178.16 of the Criminal Code to which we shall advert later when discussing the position in U.S.A.1-2

1. Para. 7.12, infra.

2. For the English position, see C.B. Walker Police Surveillance by Technical Devices, (1980) Public Law 184, 191-198.

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